Section 200(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)Nothing contained in this section shall prevent a Zilla Parishad from allowing any temporary occupation of or erections on any public road, which vests in it or is its property, on occasions of festivals and ceremonies, or for the piling of fuel on any part of such road for not more than fifteen days and in such manner as not to inconvenience the public or any individual.
